Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 55] [Entire Act] Union of India - Subsection Section 55(1) in National Company Law Appellate Tribunal Rules, 2016 (1)Fee for filing appeal or interlocutory application, and process fee shall be, as prescribed in the Schedule of fee to these rules.
